Section 18 in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020
18. Exemptions.- (1) Subject to such conditions as may be prescribed, this Act shall not apply to,-
(a)any cattle operated upon for vaccine lymph, serum or for any experimental or research purpose at an institution established, conducted or recognised by the State Government; or(b)any cattle,-(i)slaughter of which is certified by a Veterinary Officer authorised by the State Government, to be necessary in the interest of the public health;(ii)which is suffering from any disease which is certified by a Veterinary Officer authorised by the State Government as being contagious and dangerous to other cattle;(c)any cattle, slaughter of which is certified to be necessary on the ground that it is suffering from an incurable disease as terminallyill,-(i)in the case of a cattle belonging to the Central Government in the Ministry of Defence, by a Veterinary Officer of theIndian Army;(ii)in the case of any other cattle, by any officer not below the rank of Veterinary Officer of the State Government.(d)Buffalo above the age of thirteen years with certification of the competent authority.(2)Any cattle slaughtered under sub-section (1), shall be disposed of under the supervision of the veterinary officer not below the rank of Veterinary Officer, the Department of Animal Husbandry and Fisheries in such manner as may be prescribed.
